Section 41A in Rajasthan Tenancy (Government) Rules, 1955
41A. [ Rent suspended due to failure of crop shall not be realised for more than two years at a time in a good year following the period of calamity including the Land Revenue for the good year.] [Added vide Notification Dated 17-1-1970, Published in Rajasthan Government Gazette, Part IV(C), Dated 19-1-1970.]
